IDRIS ALI OHEB Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I A Hazarika, learned counsel for the petitioners. Also heard Mr. S Borthakur, learned counsel, Mr. A Deka, learned counsel representing respondent No. 2 and Mr. B Sarma, learned Addl. P.P., Assam.

(2.) The two petitioners have filed the present application under Sec. 482 Cr.P.C. praying for quashing the FIR dtd. 7/8/2019 being registered as Lanka P.S. Case No. 371/2019 under Ss. 406/471 IPC read with Sec. 3 (U) of the Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989.

(3.) The FIR so registered reflects the followings: